SHANKAR BASVANT MOSALGI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent Rule in made returnable forthwith. Heard parties.

(2.) PETITIONER has passed his H.S.C. examination having secured 75% marks. He now seeks admission to B.J. Medical College, Pune, on the basis of the quota reserved for S.T. communities. In the meanwhile, petitioner's caste claim of his belonging to Gond-St has been invalidated by the Screening Committee.

(3.) PENDING the consideration of his caste claim by the aforesaid Committee, petitioner will be entitled to seek admission to the B.J. Medical College on the basis of his belonging to Gond-ST without he being required to produce a certificates in support of his caste claim. Petitioner will be granted provisional admission if he is entitled for the same on the basis of his merit in the quota reserved for ST communities. On his obtaining and thereafter producing the said certificate from the aforesaid Committee, the admission will be regularised. In the event of his caste claim being rejected by the Committee his admission will stand cancelled.